M.Y.EQBAL, J. - (1.) HEARD Mr. Anil Kumar Sinha, learned counsel for the petitioners and Mr. S.N. Das, learned counsel for the respondents.
(2.) IN this writ petition, the petitioners seek for issuance of a writ of mandamus directing the respondents to issue letter of appointment to the petitioners for which all the formalities of appointment has already been completed in pursuance of notification dated 26.7.1991. It appears that in the year, 1991 several persons including the petitioners were recommended by Employment Exchange for appointment against the vacancies available with the respondents on the post of Area Assistants. The respondents conducted a written test on 22.2.1992 and thereafter successful candidates including the petitioner were issued interview letters on 16.3.1992.
(3.) THE petitioners case is that these petitioners being successful in the interview a select list was prepared and sent to the higher authority for approval of appointment but the appointment letters have not yet been issued.;